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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(j) in M.P. Document Writers Licensing Rules, 1966

(j)"to write a document" means drafting and writing or typing of a document carefully and properly in a clear and fair hand in unambiguous terms so as to bring out the true intent of the parties in consonance with elements of conveyancing and the law in respect thereof.